KULDEEP ARORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, filed under Article 226 of the Constitution of India, petitioners seek to quash the impugned FIR No. 357 of 2021, under Ss. 147, 148, 149, 307 of IPC, registered at Police Station Kichha, District-U.S. Nagar.

(2.) The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably. The parties are present before the Court today being duly identified by their respective counsel and the informant-Mandeep Singh fairly submitted that he did not receive any injury; a compromise has taken place between the parties and he does not want to pursue the matter.

(3.) Learned counsel for the State although opposes the compounding application, but fairly submitted that this is no injury case.